PRAMOD KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) We have heard learned counsel for the parties.

(2.) The instant writ petition has been filed under Article 226 of the Constitution of India with the following reliefs:-

(3.) Mr. Bhuwan Bhatt, learned counsel for the petitioner, argued that the petitioner is presently posted as Incharge Divisional Manager/Divisional Logging Manager of Logging Division, Chakrata, District Dehradun. He was inducted in the Forest Service in the year, 1990 on the post of Assistant Logging Supervisor/Assistant Logging Officer. He was transferred pursuant to the order dtd. 4/7/2020 of the respondent no.2 from Dehradun Logging Division to Ramnagar, District Dehradun. Vide order dtd. 29/9/2020, the respondent no.2 transferred the petitioner from Ramnagar to Head Office, Dehradun. He was transferred from Head Office, Dehradun to the post of Incharge Divisional Logging Manager, Chakrata vide order dtd. 23/10/2020, passed by the respondent no.2. He was again transferred vide order dtd. 27/1/2023 of the respondent no.2. The petitioner had filed his objections against the said transfer order. The respondent no.2 vide his order dtd. 28/1/2023 took back the said transfer order.